We Care Foundation Lucknow Thru. ... vs Union Of India , Thru. Secy. ...
2022 Latest Caselaw 6277 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 4192 of 2022
 

 
Petitioner :- We Care Foundation Lucknow Thru. President Smt. Renu Singh
 
Respondent :- Union Of India , Thru. Secy. Ministry Of Personal Public Grievances And Pensions, New Delhi And Ors
 
Counsel for Petitioner :- Alok Singh
 
Counsel for Respondent :- A.S.G.I.,Anish Srivastava Lall,C.S.C.,Shiv P. Shukla
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Narendra Kumar Johari,J.

Heard Sri Alok Singh, learned counsel for the petitioner and Sri Ambrish Rai, learned counsel for opposite party Nos.1, Sri Anish Srivastava, learned counsel appearing for opposite party No.2, Shri Shiv P. Shukla, learned counsel appearing for opposite party No.3 and learned Standing Counsel for opposite party No. 4.

The petitioner's name has been included/flashed on the portal of Niti Ayog as a blacklisted non-government organization. It is said that it has been done on some letter of the Central Bureau of Investigation. The contention is that without any notice or opportunity of hearing such action is apparently against the principle of natural justice and the constitutional scheme by which this country is governed.

Learned counsel for the petitioner has invited our attention to the judgment dated 12.01.2021 passed in a bunch of writ petitions, leading writ petition being Writ Petition No. 8838 (MB) of 2020. He submits that this issue has already been considered and decided by a coordinate Bench, therefore, the same benefit may be extended to the petitioner also.

On being confronted, learned counsel appearing for the other side does not dispute the fact that the matter is similar to the one referred herein-above, nor that the petitioner was given any opportunity of hearing prior to the impugned action.

We are of the considered view that the matter is covered by the judgment dated 12.01.2021, referred herein-above and as no opportunity or notice has been given to the petitioner, therefore, we dispose of this writ petition in the light of the said judgment, meaning thereby, the petitioner shall be entitled to the benefits of observations/directions contained therein and the opposite parties shall have the liberty of proceeding against the petitioner after giving due opportunity.

With these observations, the writ petition is disposed of.

Order Date :- 7.7.2022

ML/-